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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2) in The Jharkhand Area Autonomous Council Act, 1994

(2)On dissolution of the Council, under sub-section (1) the new Council shall be constituted within six months from such dissolution:Provided that the said period may be extended for six months by the Governor if circumstances exist from which he is satisfied that it is impracticable to hold election within the said period.